Section 68 in Madras Hindu Religious and Charitable Endowments Act, 1951
68. [ Section 58 not to apply to notified institutions. [Substituted by Act No. 27 of 1954.]
(1)Section 58 shall not apply to, and no Area Committee shall have jurisdiction over, any religious institution notified under this Chapter or under Chapter VI-A of the Madras Hindu Religious Endowments Act, 1926, Madras Act II of 1927 so long as the notification remains in force.(2)Nothing in sub-section (1) shall be construed as prohibiting the framing of a scheme under section 58 during the period when a notification is in force, to take effect immediately on the notification ceasing to be in force.]
